Supreme Court - Daily Orders
Manish Soni vs The State Of Maharashtra Ministry Of ... on 23 November, 2023
Bench: Vikram Nath, Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.3418-3420/2017
MANISH SONI & ORS. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA MINISTRY OF URBAN Respondent(s)
DEVELOPMENT DEPARTMENT SECRETARY & ORS.
O R D E R
1. Learned counsel appearing for the appellants states that during the pendency of these appeals, a new legislation has come up for the State of Maharashtra which is known as “Unified Development Control and Promotion Regulations for Maharashtra State” and has come into effect from 02-12-2020 which permits TDR to be loaded on plots regularized under the Maharashtra Gunthewari Developments (Regularization, Upgradation and Control), Act, 2001 and, therefore, the grievance of the appellants stands already redressed.
2. In that view of the matter, these appeals are rendered infructous and dismissed as such.
…………………………………J
(VIKRAM NATH)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2023.11.24
18:01:03 IST
Reason: …………………………………J
(RAJESH BINDAL)
NEW DELHI
23RD NOVEMBER, 2023.
ITEM NO.110 COURT NO.9 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.3418-3420/2017 MANISH SONI & ORS. Appellant(s) VERSUS THE STATE OF MAHARASHTRA MINISTRY OF URBAN Respondent(s) DEVELOPMENT DEPARTMENT SECRETARY & ORS. (IA No. 13/2013 - EXEMPTION FROM FILING O.T., IA No. 7/2012 - PERMISSION TO FILE ANNEXURES & IA No. 4/2012 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES) Date : 23-11-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE RAJESH BINDAL For Appellant(s) Mr. Gagan Sanghi, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. Satyajit A. Desai, Adv. Mr. Siddharth Gautam, Adv. Mr. Vijay Raj Singh Chouhan, Adv. Mr. Abhinav K. Mutyalwar, Adv. Mr. G.N. Tirthkar, Adv.
Ms. Anagha S. Desai, AOR Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv. Ms. Raavi Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. These appeals are rendered infructous and dismissed as such, in terms of the signed order.
2. Pending applications are also stand disposed of.
(VISHAL ANAND) (NIDHI WASON) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed Order is placed on the file)